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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(5) in Kerala Conservation of Paddy Land and Wetland Act, 2008

(5)Government may either suo motu or on application from any aggrieved party cancel any order issued under this section if the conditions specified in the order of exemption are not complied by the applicant, either fully or partially.